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[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

State of Telangana - Subsection

Section 19(2)(c) in Telangana Electricity Reform Act, 1998

(c)in the case of an application proposing alterations or amendments in an area of supply comprising the whole or any part of the cantonment, aerodrome, fortress, arsenal, dockyard or camp or of any building or place in the occupation of the Central Government for defence purposes, the Commission shall not make any alterations or amendments except with the consent of the Central Government.